Section 93 in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
93. Advisory Board.
(1)The State Government shall constitute Advisory Board at State level for a period of three years.(2)The Advisory Board shall hold at least two meetings in a year.(3)The Advisory Board shall inspect the various institutional or non-institutional services and the recommendations made shall be acted upon by the State Government.(4)The Advisory Board may consist of representatives of the State Government, members of the competent authority, academic institutions, locally respectable and spirited citizens, representatives of non-governmental organizations.(5)The termination, resignation, or other vacancy caused in the advisory board and appointment of new members therein shall be done by the State Government.
